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SC: APPEAL NOT ABATED ON DEATH OF ONE RESPONDENT WHEN RIGHT TO SUE EXIST AGAINST OTHER RESPONDENTS - (01 Sep 2022)

Civil

Supreme Court has held that a second appeal does not abate on death of one of the respondents when the right to sue survives against the surviving respondent, and abatement will occurs only when the cause of action does not survive upon or against the surviving party.

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